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Judgment
Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.520/2019 of Police Station Hanumangarh Town, District Hanumangarh for the offence punishable under
Section 8/21 NDPS Act. They have preferred these bail applications under Section 439 Cr.P.C.
Learned counsel for the petitioners has submitted that the narcotic contraband heroin alleged to have been recovered in the matter is 30 grms. from
each of the petitioners, which is below commercial quantity.
Learned Public Prosecutor has opposed the bail applications. Having regard to the totality of the facts and circumstances of the case, without
expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners - Pargat Singh S/o Satnam Singh and
Kabir @ Javed S/o Zulafkar @ Kari shall be released on bail in connection with FIR No.520/2019 of Police Station Hanumangarh Town, District
Hanumangarh provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the
satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the
completion of the trial.